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[Cites 0, Cited by 0] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(l) in The Companies Act, 1956

(l)after the commencement of the winding up or at any meeting of the creditors of the company within the twelve months next before the commencement of the winding up, attempts to account for any part of the property of the company by fictitious losses or expenses;